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[Cites 0, Cited by 0] [Section 295(1)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(1)(a) in The Income Tax Act, 2025

(a)any money, bullion, jewellery, virtual digital asset or other valuable article or thing or any books of account or other documents seized or requisitioned or any other material or information relating to the aforesaid undisclosed income shall be handed over to the Assessing Officer having jurisdiction over such other person; and